Sri Manoranjan E vs Sri P Manivanna
2024 Latest Caselaw 24922 Kant

Karnataka High Court

Sri Manoranjan E vs Sri P Manivanna on 16 October, 2024

                                         -1-
                                                  NC: 2024:KHC:41801-DB
                                                    CCC No. 757 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                     PRESENT

                    THE HON'BLE MR. N. V. ANJARIA, CHIEF JUSTICE

                                        AND

                       THE HON'BLE MR. JUSTICE K. V. ARAVIND

                             CCC NO. 757 OF 2024 (CIVIL)

              BETWEEN:

              1.   SRI MANORANJAN E.,
                   S/O. EKANTAPPA,
                   AGED ABOUT 31 YEARS,
                   WORKING AS A HINDI TEACHER,
                   MORARJI DESAI RESIDENTIAL SCHOOL (SC -32)
                   KOGUNDE (BAHADDURAGHATTA),
                   CHITRADURGA TALUK,
                   CHITRADURGA DIST. - 577 519.
                                                         ...COMPLAINANT
Digitally    (BY SRI JAGDISH SHASTRI, ADVOCATE)
signed by
AMBIKA H B AND:
Location:
High Court 1. SRI P. MANIVANNA,
of Karnataka      AGE BY MAJOR,
                   THE SECRETARY,
                   SOCIAL WELFARE DEPARTMENT,
                   STATE OF KARNATAKA,
                   VIKAS SOUDHA,
                   BANGALORE - 1.
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                                     NC: 2024:KHC:41801-DB
                                       CCC No. 757 of 2024




2.   SMT. LATHA KUMARI K.S.,
     AGE BY MAJOR,
     EXECUTIVE DIRECTOR,
     KARNATAKA RESIDENTIAL EDUCATIONAL
     INSTITUTIONS SOCIETY,
     (ITS UNDER TAKING GOVT.)
     KARNATAKA STATE CO-OPERATIVE
     BOARD BUILDING,
     6 AND 7 FLOOR,
     NEAR CHANDRIKA HOTEL,
     CUNNINGHAM ROAD,
     BANGALORE - 560 001.
3.   SRI JAGDISH HABBALI
     AGE BY MAJOR,
     THE DEPUTY DIRECTOR,
     SOCIAL WELFARE DEPARTMENT,
     CHITRADURGA,
     CHITRADURGA DIST. - 577 501.
                                               ...ACCUSED
4.   STATE OF KARNATAKA,
     SOCIAL WELFARE DEPARTMENT,
     REP. BY ITS SECRETARY,
     VIKAS SOUDHA,
     BANGALORE - 1.
                               ...PROFORMA RESPONDENT
(BY SMT. PRAMODHINI KISHAN, AGA FOR R1, R3 AND R4;
    SRI SHRIDHAR PRABHU, ADVOCATE FOR R2)

     THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT,
WHEREIN PRAYS THAT THE HON'BLE COURT MAY BE PLEASED
TO INITIATE CONTEMPT PROCEEDINGS AGAINST THE ACCUSED
FOR WILLFUL AND DELIBERATE DISOBEDIENCE OF THE
DIRECTIONS PASSED BY THE HON'BLE HIGH COURT OF
KARNATAKA BANGALORE MADE IN W.P.NO.4285/2022 (S-RES)
ORDER DATED 21.02.2024 VIDE ANNEXURE - A AND ETC,.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                             NC: 2024:KHC:41801-DB
                                               CCC No. 757 of 2024




CORAM: HON'BLE THE CHIEF JUSTICE MR. JUSTICE
       N. V. ANJARIA
       and
       HON'BLE MR JUSTICE K. V. ARAVIND


                          ORAL JUDGMENT

(PER: HON'BLE THE CHIEF JUSTICE MR. JUSTICE N. V. ANJARIA)

Learned advocate Mr. Jagadish Shastri for the complainant

seeks permission to withdraw the contempt petition stating that the

order brought under contempt has been complied with.

In that view, the contempt petition is dismissed as withdrawn.

Sd/-

(N. V. ANJARIA) CHIEF JUSTICE

Sd/-

(K. V. ARAVIND) JUDGE

CR